REGENT COMPUTRONICS PVT. LTD.

PALMYRA TSIRIS LINES S.A.OF PIRAEUS C/O TRANSPORT COUNSELLORS INTERNATIONAL LIMITED Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

YOGAMBAL BOYEE AMMANI AMMAL V. NAINA PILLAI MARKAYAR [REFERRED]
HINDUSTAN TEA CO VS. K SASHIKANT CO [REFERRED]
INDIAN OIL CORPORATION LIMITED VS. INDIAN CARBON LIMITED [REFERRED]
PURI CONSTRUCTION PVT LIMITED VS. UNION OF INDIA [REFERRED]
GUJARAT WATER SUPPLY AND SEWERAGE BOARD VS. UNIQUE ERECTORS GUJARAT PRIVATE LIMITED [REFERRED]
FOOD CORPORATION OF INDIA VS. JOGINDERPAL MOHINDERPAL [REFERRED]
STATE OF ORISSA VS. B N AGARWALLA [REFERRED]
M L SHARMA NEW DELHI VS. STATE TRADING CORPORATION OF INDIA [REFERRED]

JUDGEMENT

(1.) This judgment will dispose of the objections filed by the respondent Union of India under Sections 30 and 33 of the Arbitration Act, 1940 against the Award dated July 25, 1995.

(2.) The reading of paragraphs 1,2,3 and 4 of the Award will give the relevant facts which may be reproduced as follows:

(3.) The claimant claimed from the respondent a sum of US$ 103383/48 with interest and costs as per details below: Amount due to Owners/Claimants : <FRM>JUDGEMENT_223_DRJ45_1998Html1.htm</FRM>

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PALMYRA TSIRIS LINES S A OF PIRAEUS C O TRANSPORT COUNSELLORS INTERNATIONAL LIMITED Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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